REGENT COMPUTRONICS PVT. LTD.

TULSIDAS MULJI Appellant

V/S

EBRAHIMJEE Respondents

Referred Judgements :-

BYRNE V. SCHILLER [REFERRED TO]
ALLISON V. BRISTOL MARINE INSURANCE CO. [REFERRED TO]
SPOLKA AKEYJNA V. FAIRBAIRN LAWSOO COMBE BARBONR LTD. [REFERRED TO]
CHIDAMBARAM CHETTIAR V. NATIONAL CITY BANK OF NEW YORK,RANGOON [REFERRED TO]
RAMASWAMI CLIETTIAR V. SRCENIVASA AYYAR [REFERRED TO]
RAMAKRISHNA MUDALIAR V. MANIKKA MUDALIAR [REFERRED TO]
PIAREY LAL V. MAHADEO PRASAD [REFERRED TO]
MADHOSINGH VS. UNION OF INDIA [REFERRED TO]
ALEKH CHANDRA VS. KRISHNA CHANDRA GAJAPAT NARAYAN DEO [REFERRED TO]

JUDGEMENT

(1.) This is an appeal from the decision of Subordinate Judge of South Malabar at Kozhikode in O. S. No. 41 of 1948. The suit was for damages for the breach of a contract of affreightment and the return of the advance freight paid by the plaintiffs.

(2.) The total claim was for a sum of Rs. 10,736 - 10-6. The lower Court said:

(3.) The 2nd defendant was the tindal of the country craft Rehmania, the vessel concerned in this case. He has not chosen to appeal and the decree as far as he is concerned does not arise for consideration.

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TULSIDAS MULJI Vs. EBRAHIMJEE

Referred Judgements :-

JUDGEMENT

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